Bhagwat And Brothers vs The State Of Maharashtra
2023 Latest Caselaw 7016 Bom

                                                               Board Sr.No.:-211

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

   MAH. VALUE ADDED TAX APPEAL NO. 8 OF 2015

 Aurobindo Highway Service                ....PETITIONER
             V/S
 The State Of Maharashtra               ....RESPONDENT

WITH MAH. VALUE ADDED TAX APPEAL NO. 9 OF 2015

Vaishnavi Highway Services ....PETITIONER V/S The State Of Maharashtra ....RESPONDENT

WITH MAH. VALUE ADDED TAX APPEAL NO. 11 OF 2015

S.n. Bavi Highway Services ....PETITIONER V/S The State Of Maharashtra (through ....RESPONDENT Commissioner Of Sales Tax)

WITH MAH. VALUE ADDED TAX APPEAL NO. 12 OF 2015

Aurobindo Highway Service ....PETITIONER V/S The State Of Maharashtra ....RESPONDENT

WITH MAH. VALUE ADDED TAX APPEAL NO. 13 OF 2015

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Bhagwat And Brothers ....PETITIONER V/S The State Of Maharashtra ....RESPONDENT

WITH MAH. VALUE ADDED TAX APPEAL NO. 30 OF 2015

Vaishnavi Highway Services ....PETITIONER V/S The State Of Maharashtra ....RESPONDENT

WITH MAH. VALUE ADDED TAX APPEAL NO. 31 OF 2015

Vaishnavi Highway Services ....PETITIONER V/S The State Of Maharashtra ....RESPONDENT

WITH MAH. VALUE ADDED TAX APPEAL NO. 29 OF 2015

Aurobindo Highway Service ....PETITIONER V/S The State Of Maharashtra ....RESPONDENT

Mr. C. B. Thakar, for Appellant. Mr. V. A. Sonpal a/w Mr. H. B. Takke, AGP and Ms. Uma Palsuledesai, AGP for Respondent Â-- State.

CORAM : HON'BLE SHRI JUSTICE K.R. SHRIRAM & HON'BLE SHRI JUSTICE FIRDOSH PHIROZE POONIWALLA, JJ DATE : 14th July, 2023

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P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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